Saturday, 16, May, 2026
- Call for Papers for the JGRA Journal by Geeta Law Institute [Volume 15, Issue (I), June 2026 – Special Edition]: Submit by May 31
- JOB POST: Assistant Legal Officers/ Legal Officers at AALCO, Delhi [Public International Law; Offline]: Apply by May 31
- Internship Opportunity at LVI Attorneys LLP, Jaipur [Offline]: Apply Now!
- मैंने देश के युवाओं को ऐसा नहीं कहा...' कॉकरोच वाले बयान पर आ गई CJI सूर्यकांत की सफाई
- Company can be said to have committed offence under Sec 138 NI Act if cheque is dishonoured after liquidation of company? HC Answers
- CJI Clarifies ‘Cockroach’ remark was aimed at Fake Degree Holders, not Unemployed Youth
- रॉबर्ट वाड्रा को कोर्ट ने दी राहत, शिकोहपुर भूमि घोटाले से जुड़े मनी लॉन्ड्रिंग केस में मिल गई बेल
- Media Rights Dispute over JioStar–Legends League Cricket referred to Arbitration after HC Intervention
- हाईकोर्ट ने ऐप स्टोर एप्पल के खिलाफ सीसीआई के अंतिम आदेश देने पर रोक
- Government-rate fees paid by MBBS Students were only a pittance; SC Allows recovery of Deficit by private Institutions, Read Judgment
- नेपाल में सुप्रीम कोर्ट ने दिया बालेन शाह को झटका, 100 रुपये से ज्यादा कीमत के भारतीय सामानों पर रोकी कस्टम ड्यूटी
- महिला अधिवक्ता पर हमले का मामला, सुप्रीम कोर्ट ने तुरंत जांच और सुरक्षा का दिया निर्देश
- Adoption of Clauses of Old Contract in New creates Binding Arbitration Agreement, Rules SC
- पॉक्सो मामले में मंत्री बंडी संजय कुमार के बेटे को हाई कोर्ट से झटका, गिरफ्तारी पर नहीं लगी रोक
- Haw can Sale of Matrimonial Home constitute Offence u/s 498A IPC, Rules HC
